ANIL RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.01 of 2025, under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act), Police Station- Ramnagar, District- Nainital. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 1/1/2025, 6.900 Kgs Ganja was allegedly recovered from the possession of the applicant.